Supreme Court - Daily Orders
Thambammal vs Subbayammal (Died) on 4 September, 2018
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.31 COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8702/2018
THAMBAMMAL & ANR. Petitioner(s)
VERSUS
SUBBAYAMMAL (DIED) & ORS. Respondent(s)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Balaji Srinivasan, AOR (N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the petitioners.
According to the Office Report dated 20.08.2018, despite pointing out of the defects vide communication dated 13.03.2018, the defects have not been cured.
Learned counsel for the petitioners is granted three weeks time to cure the defects, subject to his depositing Rs. 2,000/- (Rupees Two Thousand Only), by way of costs, with the Supreme Court Advocates-on-Record Welfare Trust. The costs be deposited within a period of two weeks from today.
In case the costs are not deposited and/or the defects are not cured within the time specified, the matter shall stand dismissed for non-prosecution, without further reference to the Court.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.05 (R. NATARAJAN) 12:20:11 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER